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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(2)(iii) in The Bihar Minimum Wages Rules, 1951

(iii)Pleader's fee to the extent of ten rupees provided that the Authority, in any proceeding, may reduce the fee to a sum not less than five rupees or for reasons to be recorded in writing increase' it to a sum not exceeding twenty-five rupees.